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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)An application for commutation, abatement or enhancement of rent may be made against, or by, any number of tenants collectively:Provided that all such tenants are tenants of the same landholder, and all the holdings in respect of which the application is made are situated in the same village.